Section 112(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)From the said date-(a)all properties, funds and dues which are vested in or realisable by the planning authority shall vest in or be realisable by the Government.(b)all liabilities which are enforceable against the planning authority shall be enforceable against the Government; and(c)for the purpose of realising properties, funds and dues referred to in clause (a), the functions of the planning authority shall be discharged by the Government.
